1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

CIVIL APPEAL NOS. 4987 OF 2022

(Arising out of SLP(C)No.17166/2021)

ROHITH THAMMANA GOWDA       …APPELLANT

VERSUS

STATE OF KARNATAKA & ORS.       …RESPONDENT(S)

J U D G M E N T

C.T. RAVIKUMAR, J.

1.Leave granted.

2.  This appeal is directed against the Judgment and Order dated

07.09.2021 passed by the High Court of Karnataka at Bengaluru

in Writ Petition (Habeas Corpus) No.76 of 2020. The appellant

herein filed the said Writ Petition seeking the following main

relief:

“Issue   a   Writ   of   Habeas   Corpus   or   any   other

appropriate   writ,   order   or   direction   directing   the

Respondents to secure the  minor Aarya Ranjini Rohith, the

only child of the Petitioner, aged about 9 years, and produce

the minor Aarya Ranjini Rohith before this Hon’ble Court

and hand over the custody of the said minor child to the

2

Petitioner who is the father of the minor, so that the child

can be taken to the United States of America where he was

born   and   is   a   citizen   of   and   where   he   was   living   and

studying in school”.

3.   As per the impugned judgment, the High Court rejected the

writ   petition,   but   subject   to   the   visitation   rights   provided,

thereunder, to the appellant. It is challenging the same that the

above appeal has been preferred. Shorn of details, the case of the

appellant may be stated as hereunder:  

       “The petitioner has been residing in USA for the past

two decades or thereabouts. On 19.03.2008 the marriage

between him and Respondent No.3 was conducted as per

Hindu rites and ceremonies at Bengaluru.  Soon after the

marriage they shifted to USA and made it their matrimonial

home. Both of them applied for Green Card (officially known

as Permanent Resident Card) and obtained the same on

07.09.2010.   It   makes   them   entitled   to   live   and   work

permanently   in   USA.   On   03.02.2011   their   son   Aarya

Ranjani Rohith was born in Washington, USA and he is a

naturalised American Citizen with an American Passport.

The child was studying in the Third Standard in the Christa

McAuliffe Elementary School in Washington School District

during the year 2019­20.”    

4.      Conflicts   and   confrontation   occurred   in   the   connubial

relationship and they ultimately culminated in the incident which

is the genesis of this proceeding. According to the appellant, on

03.03.2020, Respondent No.3 came to Bengaluru in India with

the child, without his consent. At that time, the appellant was

3

already in India to attend his ailing mother viz., from 27.02.2020

till 09.03.2020. Upon reaching USA he realized that the child was

missing from the matrimonial home. He made initial enquiries at

the school, in vain, and thereupon lodged a complaint with the

Office   of   Children’s   Issues,   USA,   alleging   that   the   child   was

kidnapped by respondent No.3­wife.   Later, in the evening he

could contact his father­in­law in India and on being informed of

the availability of his wife and minor child at home in Bengaluru

he withdrew the said complaint on 11.03.2020. Subsequently, he

filed   the   Habeas   Corpus   writ   petition   before   High   Court   of

Karnataka at Bengaluru in September, 2020.  He has also filed a

Custody Petition in the Superior Court of Washington, County of

King,   on   22.1.2020   and   obtained   an  ex­parte  order   dated

26.10.2020. The respondent was directed to return the child to

the United States. On 29.10.2020 respondent No.3 participated

in the proceedings before the US Court and moved a motion for

vacating the ex­parte order.  Consequently, the ex­parte order to

return the  child  was vacated. Later, respondent No.3 filed a

petition challenging the jurisdiction of the US Court and as per

order dated 15.01.2020 the US Court upheld its jurisdiction over

the minor child. Still later, she herself invoked the jurisdiction of

4

the Superior Court of the State of Washington In and For King

County, seeking temporary orders of child support and spousal

support as also for appointment of a parenting evaluator. The US

Court   passed   an   order   on   09.03.2021   granting   her   spousal

support of $5000 USD per month subject to conditions. The US

Court also passed an order directing her to return the child to

US. Earlier, respondent No.3 filed a custody petition bearing G &

W   No.246/2020   before   the   Family   Court   Bengaluru.   It   was

dismissed   as   being   not   maintainable  for   want   of   jurisdiction

under Section 9 of the Guardians and Wards Act, 1890. (Now, the

matter is pending before the High Court of Karnataka in Civil

Revision Petition No. 318/2021). According to the appellant, in

the circumstances only the US Courts got jurisdiction to decide

the question of custody of the minor child. The contention of the

appellant is that the High Court had ignored the orders of the US

Court and also failed to take a proper decision on the question as

to what would be in the best interest of the child.  The appellant

has taken up contentions and also produced documents in a bid

to establish the affinity and affection of the child towards him, in

this proceeding.  Obviously, his attempt is to establish that for

the interest of the child, the child should return to US.

5

5.Respondent No.3 resisted the contentions of the appellant.

Before the High Court she contended that though the child was

brought to India without the appellant’s consent subsequently

she   was   permitted   to   have   the   custody   of   the   child   by   the

appellant himself as also by the US Courts. In support of the

contention that the appellant had given consent for keeping the

child in her custody she relied on an e­mail sent by the appellant

herein on 15.03.2020. The fact is that the child is now, admitted

in a school in Bengaluru and he is now pursuing his studies

there. Obviously, respondent No.3 had raised the contentions

before the High Court to establish that the child was not in illegal

or unlawful custody and therefore, the appellant is not entitled to

the prayer sought for and on the contrary, she is entitled to

continue with the custody of the minor child.

6.A bare perusal of the impugned order would reveal that the

High Court, as per the impugned order, rejected the contentions

of   the   appellant   that   the   child   is   in   unlawful   custody   and

respondent No.3 has been continuing with the custody of child in

derogation of the orders of the US Courts to return the child   to

USA. The impugned judgment would reveal that the court had

interacted with the child in the chambers and ascertained as to

6

whether   he   was   staying   with   the   mother   under   compulsion.

Paragraph 85 of the impugned judgment would reflect what had

transpired during such interaction. It would reveal that the child

had expressed his desire to stay with his mother and further

informed that he was comfortable in the school and studying in

the school for the past one year. He had also divulged the fact

that he was not facing any difficulty in his schooling as also in

his stay at Bengaluru. On an analysis of the rival contentions

and the facts mentioned in paragraph 85 the High Court came to

the conclusion that the child is comfortable and feels secured in

the custody of his mother in Bengaluru. Ultimately, the High

Court rejected the writ petition, but subject to the visitation

rights, specifically mentioned in paragraphs 89 to 93 therein. In

this circumstances, present appeal has been preferred assailing

the judgment of the High Court dated 07.09.2021.

7. Heard the learned counsel appearing for the appellant and

also the learned counsel appearing for respondent No.3.

8.At the outset we may state that in a matter involving the

question of custody of a child it has to be borne in mind that the

question ‘what is the wish/desire of the child’ is different and

distinct from the question ‘what would be in the best interest of

7

the   child’.   Certainly,   the   wish/desire   of   the   child   can   be

ascertained through interaction  but then, the  question as  to

‘what would be in the best interest of the child’ is a matter to be

decided   by   the   court   taking   into   account   all   the   relevant

circumstances.  When couples are at loggerheads and wanted to

part   their   ways   as   parthian   shot   they   may   level   extreme

allegations against each other so as to depict the other unworthy

to have the custody of the child.  In the circumstances, we are of

the view that for considering the claim for custody of a minor

child, unless very serious, proven conduct which should make

one   of   them   unworthy   to   claim   for   custody   of   the   child

concerned, the question can and shall be decided solely looking

into the question as to, ‘what would be the best interest of the

child concerned’. In other words, welfare of the child should be

the paramount consideration. In that view of the matter we think

it   absolutely   unnecessary   to   discuss   and   deal   with   all   the

contentions   and   allegations   in   their   respective   pleadings   and

affidavits.                  

9. To answer the stated question and also on the question of

jurisdiction we  do not  think  it  necessary  to conduct  a  deep

survey on the authorities This Court in Nithya Anand Raghawan

8

Vs. State (NCT of Delhi) & Anr. [(2017) 8 SCC 454], reiterated

the   principle   laid   in  V.   Ravi  Chandran  Vs.   Union   of  India

[(2010) 1 SCC 174] and further held thus :­

“In exercise of summary jurisdiction, the court must

be satisfied and of the opinion that the proceedings

instituted before it was in  close proximity  and

filed promptly after the child was removed

from his/her native state and brought within its

territorial jurisdiction,  the child has  not gained

roots  here and further that it will be in the

child’s welfare to return  to his native state

because of the difference in language spoken or

social customs and contacts to which he/she has

been accustomed or such other tangible reasons.

In such a case the court need not resort to an

elaborate inquiry into the merits of the paramount

welfare of the child but leave that inquiry to the

foreign court by directing return of the child.  Be it

noted that in exceptional cases the court can

still refuse to issue direction to return the

child  to   the   native   state   and   more

particularly in spite of a pre­existing order of

the   foreign   court   in   that   behalf,   if   it   is

satisfied that the  child’s return may expose

him to a grave risk of harm”.

 (Emphasis added)

10.In Ravi Chandran’s case (supra), this Court took note of the

actual role of the High Courts in the matter of examination of

cases involving claim of custody of a minor based on the principle

9

of parens patriae jurisdiction considering the fact that it is the

minor who is within the jurisdiction of the court. Based on such

consideration it was held that even while considering Habeas

Corpus writ petition qua a minor, in a given case, the High

Courts may direct for return of the child or decline to change the

custody of the child taking into account the attending facts and

circumstances as also the settled legal position. In Nitya Anand’s

case this Court had also referred to the decision in Dhanwanti

Joshi Vs. Madhav Unde [(1998) 1 SCC 112]  which in turn was

rendered after referring to the decision of the Privy Council in

Mckee Vs. Mckee [(1951) AC 352] . In Mckee’s case the Privy

Council held that the order of the foreign court would yield to the

welfare   and   that   the   comity   of   courts   demanded   not   its

enforcement, but its grave consideration. Though, India is not a

signatory to Hague Convention of 1980, on the “Civil Aspects of

International Child Abduction”, this Court, virtually, imbibing the

true spirit of the principle of parens patriae jurisdiction, went on

to hold in Nithya Anand Raghavan’s case thus:

“40. ... As regards the non­Convention countries,

the law is that the court in the country to which

the   child   has   been   removed   must   consider   the

question on merits bearing the welfare of the child

10

as of paramount importance and reckon the order

of the foreign court as only a factor to be taken into

consideration,   unless   the   court   thinks   it   fit   to

exercise summary jurisdiction in the interests of

the child and its prompt return is for its welfare. In

exercise of summary jurisdiction, the court must

be satisfied and of the opinion that the proceeding

instituted before it was in close proximity and filed

promptly after the child was removed from his/her

native   state   and   brought   within   its   territorial

jurisdiction, the child has not gained roots here

and further that it will be in the child’s welfare to

return to his native state because of the difference

in language spoken or social customs and contacts

to which he/she  has  been accustomed or such

other tangible reasons. In such a case the court

need not resort to an elaborate inquiry into the

merits of the paramount welfare of the child but

leave that inquiry to the foreign court by directing

return of the child. Be it noted that in exceptional

cases the court can still refuse to issue direction to

return   the   child   to   the   native   state   and   more

particularly in spite of a pre­existing order of the

foreign court in that behalf, if it is satisfied that the

child’s return may expose him to a grave risk of

harm. This means that the courts in India, within

whose   jurisdiction   the   minor   has   been   brought

must “ordinarily” consider the question on merits,

bearing   in   mind   the   welfare   of   the   child   as   of

paramount importance whilst reckoning the pre­

existing order of the foreign court if any as only one

of   the   factors   and   not   get   fixated  therewith.   In

either situation – be it a summary inquiry or an

elaborate inquiry – the welfare of the child is of

paramount consideration. Thus, while examining

the issue the courts in India are free to decline the

relief   of   return   of   the   child   brought   within   its

jurisdiction, if it is satisfied that the child is now

settled in its new environment or if it would expose

the   child   to   physical   or   psychological   harm   or

otherwise place the child in an intolerable position

11

or if the child is quite mature an objects to its

return. We are in respectful agreement with the

aforementioned exposition.”

11. Having taken note of the position thus settled in the said

decisions we will now consider the question whether such an

exercise   had   been   undertaken   properly   in   this   case.   This   is

because in this case foreign Court, as noted above, passed orders

for the return of the child to USA. There is nothing on record to

show that such an order passed on the second occasion was also

vacated subsequently. True that the first order to that effect

passed on 26.10.2020 was subsequently vacated at the instance

of the third respondent on 30.10.2020. However, going by the

records the subsequent order passed in March 2021 Superior

Court of Washington, County of King for the return of the child

owing to non­compliance led to further order       for contempt on

29.4.2021. The High Court, obviously, observed that though the

U.S Court subsequently suspended the order of spousal support

did not pass any order regarding the custody of the child and

hence, custody of the child is continuing with respondent No.3.

We   have   referred   to   those   aspects   solely   for   the   purpose   of

12

pointing out that the High Court was aware of the existence of

order for the return of the child by the US Court.      

12.  Be that as it may, we will now consider the question whether

consideration was bestowed by the High Court in the matter in

terms of the position settled by this Court in the aforementioned

decisions i.e., by giving predominant importance to the welfare of

the child.   A scanning of the impugned judgment would reveal

that the High Court had rightly identified the vital aspect that

paramount consideration should be given to the welfare of the

child while considering the matter.

13.     We have stated earlier that the  question ‘what is the

wish/desire of the child’ can be ascertained through interaction,

but then, the question as to ‘what would be the best interest of

the child’ is a matter to be decided by the court taking into

account all the relevant circumstances. A careful scrutiny of the

impugned   judgment   would,   however,   reveal   that   even   after

identifying the said question rightly the High Court had swayed

away   from   the   said   point   and   entered   into   consideration   of

certain aspects not relevant for the said purpose. We will explain

the raison d’etre for the said remark.

13

14.The High Court, after taking note of the various proceedings

initiated by the appellant before the US Courts formed an opinion

that he had initiated such proceedings only with an intention to

enhance   his   chance   of   success   in   the   Habeas   Corpus   Writ

Petition and to pre­empt any move by the wife (respondent No.3)

for custody by approaching the Indian Courts. In other words,

the initiation of proceedings before the US Court was motivated

and definitely not in good faith and was also not in the best

interests of the son. In this context, it is relevant to note that US

Court concerned had, admittedly, ordered for the return of the

child   and   owing   to   the   non­compliance   with   the   said   order

initiated action for contempt. The spousal support order passed

by the US Court was also suspended for the reason of non­

compliance with the order for return of the child. When US Court

was moved and the court had passed orders the above mentioned

observation can only be regarded as one made at a premature

stage and it was absolutely uncalled for and it virtually affected

the process of consideration of the issue finally. When the US

Court passed such orders and not orders on the custody of the

child   it   ought   not   to   have   been   taken   as   permission   for

respondent No.3 to keep the custody of the child. At any rate,

14

after the order for return of the child and orders for contempt

such a plea of the respondent No.3 ought not to have been

entertained.

15.Considering   the   fact   that   the   marriage   between   the

appellant and respondent No.3 was conducted in Bengaluru in

accordance with Hindu rites and ceremonies, the High Court held

that the US Courts got no jurisdiction to entertain any dispute

arising   out   of   the   marriage.   This   conclusion   was   arrived   at

without taking into account the efficacy of the order passed by

the US Court.   It was not strictly for the return of respondent

No.3 but was an order intending to facilitate the return of a

naturalised citizen of America holding an American Passport.

Paragraph 85 of the impugned judgment would reveal that the

High Court had enquired about the desire and comfort of the

child   with   respect   to   his   schooling   and   stay   during   the

interaction. The court found that the child expressed no difficulty

in his schooling or his stay in Bengaluru and ultimately satisfied

that the child is comfortable and secure with staying with his

mother.

15

16. The child in question is a boy, now around 11 years and a

naturalised   US   citizen   with   an   American   passport   and   his

parents viz., the appellant and respondent No.3 are holders of

Permanent US Resident Cards. These aspects were not given due

attention. So also, the fact that child in question was born in

USA on 03.02.2011 and till the year 2020 he was living and

studying there, was also not given due weight while considering

question of welfare of the child.   Merely because he was brought

to India by the mother on 03.03.2020 and got him admitted in a

school and that he is now feeling comfortable with schooling and

stay  in  Bengaluru   could   not   have  been  taken as   factors  for

considering the welfare of the boy aged 11 years born and lived

nearly for a decade in USA. The very fact that he is a naturalised

citizen of US with American passport and on that account he

might, in all probability, have good avenues and prospects in the

country where he is a citizen.  This crucial aspect has not been

appreciated at all.   In our view, taking into account the entire

facts and circumstances and the environment in which the child

had born and was brought up for about a decade coupled with

the fact that he is a naturalised American citizen, his return to

America would be in his best interest. In this case it is also to be

16

noted that on two occasions American courts ordered to return

the child to USA. True that the first order to that effect was

vacated at the instance of respondent No.3. However, taking into

account all aspects, we are of the view that it is not a fit case

where courts in India should refuse to acknowledge the orders of

the US Courts directing return of the minor child to the appellant

keeping in view the best interests of the child.   In our view, a

consideration on the point of view of the welfare of the child

would only support the order for the return of the child to his

native country viz., USA.  For, the child is a naturalised American

citizen with American passport. He has been brought up in the

social   and   culture   value   milieu   of   USA   and,   therefore,

accustomed   to   the   lifestyle,   language,   custom,   rules   and

regulations of his native country viz., USA. Further, he will have

better   avenues  and   prospects   if  he  returns   to  USA,   being   a

naturalised American citizen. 

17.  In this case during the course of the arguments the learned

counsel for the appellant on behalf of the appellant submitted

that in case respondent No.3 wants to return and stay in US with

her parents so as to have proximity to and opportunity to take

17

care of the child the appellant is prepared to do the needful, if the

respondent   No.3   so  desires.   It   is   further   submitted   that   the

appellant is also prepared to find suitable accommodation for

them in that regard.

18.In the light of the above discussion, we allow the appeal and

the   impugned   judgment   passed   by   the   High   Court   in   Writ

Petition (Habeas Corpus) No.76/2020 is set aside. Consequently,

the writ petition stands allowed and we issue following further

directions:

(i)Respondent No.3 shall ensure that the child returns back to

United States of America forthwith. In that regard respondent

No.3 as well as the appellant, whoever is in possession of the

American passport of the child in question, shall do the needful

in accordance with the law to enable the child’s return to his

native country viz., USA;

(ii)Respondent No.3 and the appellant shall take necessary

action to get the child relieved from the present school and also

to get him admitted in any school in USA where the appellant is

presently   residing,   without   causing   much   interruption   to   his

studies;

18

(iii)Respondent No.3, if she wants to accompany the child and

stay back in USA will be at liberty to do so. If she requires

arrangement of accommodation for herself and her parents in

USA she may intimate her desire in that regard to the appellant.

Upon such intimation in writing the appellant shall forthwith do

the needful to honour the assurance given to this Court, as noted

above, so as to enable respondent No.3 and her parents, as the

case may be, to accompany the child and also to stay back in

USA provided they fulfil the necessary legal formalities for their

travel and stay in USA;

(iv)All necessary legal formalities to enable the child’s smooth

return   to   USA   shall   be   taken   by   respondent   No.3   and   the

appellant expeditiously at any rate within a period of two months

so   that   there   will   be   minimum   interruption   in   pursuing   the

studies of the child.

19.   We   also   make   it   clear   that   if   respondent   No.3   requires

custody   or   visitation   rights   of   the   child,   she   may   do   so   by

invoking the jurisdiction of appropriate forum in USA.  Further,

the observations made in this judgment shall not come in the

19

way of respondent No.3, as the stated proceedings will have to

proceed independently.

20.There will be no order as to costs.

21.The appeal is disposed of as above.

22.All pending applications are disposed of.

       ………….................J.

(A.M. KHANWILKAR)

     ….............................J.

          (C.T. RAVIKUMAR)

NEW DELHI;

29 July, 2022.